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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(3) in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021

(3)The accounts of the Board shall be subject to the annual audit by the Accountant General Office, after the close of each financial year and any expenditure incurred in connection with such audit shall be payable by the Board.